Kumbha Ram vs State Of Rajasthan
2021 Latest Caselaw 16818 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1526/2021

1. Kumbha Ram S/o Lt. Shri Suraram, Aged About 54 Years, R/o Village- Basanpeer (Dakshini), Post- Badoda, Tehsil- Jaisalmer.

2. Kan Singh S/o Heer Singh, Aged About 46 Years, Resident Of Hapa, Adabala, Jaisalmer, Rajasthan.

3. Praga Ram S/o Jaimal Ram, Aged About 43 Years, R/o Village- Siyamber, Polst- Khuiyala, P. S. Sam, District- Jaisalmer.

4. Raypal Singh S/o Shri Khim Singh, Aged About 46 Years, R/o Village And Post - Moda, Tehsil - Fatehgarh, District- Jaisalmer.

5. Gairon Kumari D/o Himtha Ram, Aged About 40 Years, Presently Working As Shiksha Karmi At Govt. Primary School, Kamalaron Ki Dhani, Dalpatpura, P.s. Sankda, Jaisalmer.

6. Anand Giri S/o Shri Kishan Giri, Aged About 47 Years, R/o Village And Post - Dangri, Tehsil- Fatehgarh, District- Jaisalmer. (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Rural Development And Panchayati Raj Department, Govt. Of Rajasthan, Jaipur.

2. Director, Elementary Education Rajasthan, Bikaner.

3. Chief Executive Officer, Zila Parishad, Jaisalmer.

4. District Education Officer (Elementary), Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Khet Singh Rajpurohit.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order 11/11/2021

It is submitted by learned counsel for the petitioners that

looking to the nature of the dispute raised in the writ petition, the

(2 of 2) [CW-1526/2021]

petitioners would be satisfied if a direction is issued to the

respondents to pay them wages/salary in terms of judgment in

State of Punjab & Ors. Vs. Jagjit Singh & Ors.: (2017) 1 SCC 148.

In view of the submissions made, the petition filed by the

petitioners is disposed of.

The petitioners may make a representation in this regard

with reference to the judgment in the case of Jagjit Singh (Supra).

It is expected of the respondents to deal with the same

appropriately and in case the petitioners are entitled, grant them

relief as prayed.

Needful may be done within a period of six weeks from the

date the representation is made by the petitioners.

(ARUN BHANSALI),J

16-pradeep/-

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